Dr Salma Parveen M R vs Mustaq Nayak
2022 Latest Caselaw 645 Kant

                        1




        IN THE HIGH COURT OF KARNATAKA AT
                    BENGALURU

     DATED THIS THE 13TH DAY OF JANUARY, 2022

                     PRESENT

      THE HON'BLE MRS. JUSTICE S. SUJATHA

                      AND

     THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

              M.F.A.No.2047/2014 (FC)

BETWEEN:

DR. SALMA PARVEEN M.R
D/O MOHAMMED MUNEER
AGED ABOUT 34 YEARS
RESIDING AT NO.600
1ST STAGE, MAIN ROAD
RAJIV NAGAR,
MYSORE - 570 019.
                                    ...APPELLANT

[BY SRI. MOHAMMED MUNEER, ADVOCATE]

AND:

1.     MUSTAQ NAYAK
       S/O N.GHOUSE KHAN
       AGED ABOUT 48 YEARS
       LAST KNOWN ADDRESS:
       NO.15/A, 3RD CROSS
       ADARSHNAGAR
       R.T.NAGAR POST
       BANGALORE - 560 032.
                           2




2.     MOHAMOODA BEGUM
       W/O M.GHOUSE KHAN
       AGED ABOUT 65 YEARS
       LAST KNOWN ADDRESS:
       NO.15/A, 3RD CROSS
       ADARSHNAGAR
       R.T.NAGAR POST
       BANGALORE - 560 032.

                                     ...RESPONDENTS

[SRI ABUBACKER SHAFI, ADVOCATE FOR R1)

       THIS MFA IS FILED UNDER SECTION 19(1) OF
FAMILY COURT ACT AGAINST THE JUDGMENT AND
DECREE        DATED:    26.03.2013      PASSED    IN
O.S.NO.48/2005 ON THE FILE OF THE COURT OF
JUDGE, FAMILY COURT, MYSORE, DISMISSING
THE SUIT.

       THIS MFA COMING ON FOR ORDERS THIS
DAY,     S.   SUJATHA         J.,   DELIVERED    THE
FOLLOWING:


                  JUDGMENT

Learned counsel for the appellant has filed a

memo submitting that the matter has been settled

out of the court, amicably and as such the appeal

may be closed as not pressed.

The said memo is placed on record.

Accordingly, appeal stands dismissed as not

pressed.

Sd/-

JUDGE

Sd/-

JUDGE BVK